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[Cites 0, Cited by 41] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Defence of India Act, 1962

(1)The Central Government may, by notification in the Official Gazette, make such rules as appear to it necessary or expedient for securing the defence of India and civil defence, the public safety, the maintenance of public order or the efficient conduct of military operations, or for maintaining supplies and services essential to the life of the community.